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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)If within the period of one year from the date on which an acquisition notice is served under clause (1) the Government has not passed any order under the last foregoing clause, the notice shall be deemed to have been confirmed at the expiration of that period.